- After section 92B of the Income-tax Act, the, following section shall be inserted with effect from the 1st day of April, 2013, namely: -'92BA. Meaning of specified domestic transaction. - For the purposes of this Section and sections 92, 92C, 92D and 92E, "specified domestic transaction" in case of an assessee means any of the following transactions, not being an international transaction, namely: -(i)any expenditure in respect of which payment has been made or is to be made to a person referred to in clause (b) of sub-section (2) of section 40A;(ii)any transaction referred to in section 80A;(iii)any transfer of goods or services referred to in sub-section (8) of section 80-IA;(iv)any business transacted between the assessee and other person as referred to in sub-section (10) of section 80-IA;(v)any transaction, referred to in any other section under Chapter VI-A or section 10AA, to which provisions of sub-section (8) or sub-section (10) of section 80-IA are applicable; or(vi)any other transaction as may be prescribed,and where the aggregate of such transactions entered into by the assessee in the previous year exceeds a sum of five crore rupees.'.
